SHANKAR Vs. CHANDRASHEKHAR

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of MV Act, against the judgment and award dated 01.10.2010 passed in MVC No.372/2009 on the file of the I Addl. Civil Judge (Sr.Dn) and MACT at Gulbarga, partly allowing the claim petition and seeking enhancement of compensation.

(2.) WITH the consent of the learned counsel for the appellant as well as the learned counsel for respondent No.2, this matter is heard on merits. The material placed before this Court is sufficient to dispose of this case.

(3.) THE case of the claimant in the Claims Tribunal is as under;